Section 8A in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
8A.
(1)If a member of the Tribunal ceases at any time to be available for functioning as such, the remaining member shall be deemed to validly constitute the Tribunal for the purposes of cases pending before it.(2)In conducting such enquiry the Tribunal shall be guided by rules of equity and natural justice and shall not be bound by formal rules relating to procedure and evidence.(3)[ * * * * * *] [Omitted by Notification No. 5016/XXXIX-4-43 (24)-79, dated 3rd November, 1989, published in U.P. Gazette, (Extraordinary), Part 4, Section (Kha), dated 3rd November 1989.]
